Section 24 in The Tamil Nadu Acquisition of Hoardings Act, 1985
24. Exemptions.
- Nothing contained in this Act shall apply to,-(a)any hoarding belonging to,(i)the Central Government;(ii)any State Government;(iii)any company or other authority owned or controlled by Central Government or any State Government; or(iv)any such institution as may be approved by the Central Government in this behalf; or(v)any hoarding on which is exhibited any advertisement which relates to.(b)(i)the trade or business carried on within the land or building, upon or over, which such hoarding is erected or to any sale or letting of such land or building or any effects therein or to any sale, entertainment or meeting, to be held upon or in such land or building; or(ii)the name of the land or building, upon or over which the hoarding is erected or to the name of the owner or occupier of such land or building.
